Section 3(12) in Uttaranchal Amendments of the Rules of the Court, 1952
(12)Objections to findings on issues called for by the High Court.(iv)Papers to be preserved for three years. - The following papers shall be preserved for three years :The inspection notes and replies to the questionnaire received from the District and Sessions Judges or Inspecting District Judges be destroyed after three years from the date of their full compliance by them.(v)Papers to be preserved for one year. - The following papers shall be preserved for one year :
